COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,935 of 3,669

High Courts17 Aug 2005Allowed

Maharashtra State Mining Corporation Limited and Another Vs Regional Labour Commissioner (Central) and Another

Bombay High Court · (2006) 1 BomCR 351 : (2006) 108 FLR 972 : (2006) 2 LLJ 357 : (2006) 1 MhLj 615

Industrial Disputes Act, 1947 — Section 33C, 33C(2)Minimum Wages Act, 1948 — Section 13, 14, 20, 20(1), 20(2)Payment of Wages Act, 1936 — Section 15, 15(1)

High Courts17 Aug 2005

Metal Reclying Ind. Vs Union of India (UOI)

Bombay High Court · (2006) 194 ELT 280

Central Excises and Salt Act, 1944 — Section 32E, 32L, 32L(1)Customs Act, 1962 — Section 127B, 127I, 127I(1)

High Courts17 Aug 2005Dismissed

Sidhappa Gurupadappa Bijargi Vs The Special Land Acquisition Officer No. V., The State of Maharashtra and The Maharashtra State Road Transport Corporation

Bombay High Court · (2006) 1 ALLMR 154 : (2006) 3 BomCR 426 : (2006) 1 MhLj 288

Land Acquisition Act, 1894 — Section 11A, 12(2), 4, 5A, 6

High Courts17 Aug 2005Dismissed

Premnarayan Dharamnarayan Tiwari Vs Sub-Area Manager, Western Coalfields Ltd. and Another

Bombay High Court · (2006) 1 MhLj 598

High Courts17 Aug 2005Dismissed

Shri Balshiram Khandu Pawale and Shri Baban Khandu Pawale Vs Special Land Acquisition, District Resettlement Officer, Divisional Commissioner, Revenue Division and State of Maharashtra

Bombay High Court · (2006) 1 BomCR 474 : (2005) 107 BOMLR 102

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17, 2(7), 4, 6, 9Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 11

High Courts17 Aug 2005Dismissed

Jain Irrigation Systems Vs Commissioner of Customs

Bombay High Court · (2006) 1 BomCR 837 : (2005) 189 ELT 277

Customs Act, 1962 — Section 130A, 46(5), 47(2)

High Courts17 Aug 2005Dismissed

National Small Industries Corpn. Ltd. Vs Samudra Corporation and Another

Bombay High Court · (2005) 4 RCR(Criminal) 597

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 415, 420

High Courts17 Aug 2005

Mr. Sunil Parmeshwar Mittal Vs Deputy Commissioner (Recovery) Cell, Central Excise, The Commissioner of Central Excise, Division-IV, Union of India (UOI) and The Registrar of Companies Ministry of Law and Company Affairs

Bombay High Court · (2005) 6 BomCR 778 : (2005) 188 ELT 268 : (2005) 4 MhLj 837

Central Excises and Salt Act, 1944 — Section 11A, 12, 3, 4, 4(3)Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 2, 3Customs Act, 1962 — Section 105(1), 110, 115, 118(1), 119

High Courts17 Aug 2005

Laxman Lahanuji Lende and Others Vs Harichand Domaji Kulharkar

Bombay High Court · (2006) 3 ALLMR 656 : (2006) 3 BomCR 864

Specific Relief Act, 1963 — Section 12, 16

High Courts16 Aug 2005

Commissioner of Income Tax Vs Maharashtra State Co-operative Bank Ltd.

Bombay High Court · (2005) 199 CTR 588 : (2006) 282 ITR 581

Income Tax Act, 1961 — Section 143(1), 143(3), 148, 234B, 256(1)

High Courts16 Aug 2005Allowed

Ajay Oxycholoride Floorings Vs Iyer, Assistant Commissioner of Income Tax and Others

Bombay High Court · (2006) 203 CTR 232 : (2006) 283 ITR 169

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

High Courts16 Aug 2005

L''oreal India Pvt. Ltd. and Another Vs Henkel Marketing India Ltd. and Another

Bombay High Court · (2005) 4 ALLMR 773 : (2005) 6 BomCR 77

Copyright Act, 1957 — Section 14High Court (Original Side) Rules — Rule 148

High Courts16 Aug 2005Dismissed

Kishore Textiles Vs Union of India (UOI)

Bombay High Court · (2006) 1 ALLMR 177 : (2006) 1 BomCR 443 : (2005) 107 BOMLR 35

Civil Procedure Code, 1908 (CPC) — Section 80Railways (Amendment) Act, 1961 — Section 72, 73, 74, 75, 76Railways Act, 1890 — Section 72, 73, 74, 75, 76

High Courts16 Aug 2005Allowed

Parveen Iqbal Mandai Vs Mr. M.N. Roy, the Commissioner of Police and Others

Bombay High Court · (2005) 08 BOM CK 0038

Constitution of India, 1950 — Article 2(5), 21, 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)

High Courts16 Aug 2005Dismissed

Shriram Ramphal Patel Vs Municipal Corporation for Greater Bombay and Others

Bombay High Court · (2006) 1 ALLMR 171 : (2006) 2 BomCR 631 : (2006) 1 MhLj 33

Bombay Municipal Corporation Act, 1988 — Section 354A

High Courts16 Aug 2005

Tanna Builders (P) Ltd. Vs Smt. Neela Krishnan and Another

Bombay High Court · (2006) 198 CTR 541

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148

High Courts12 Aug 2005

Mahindra and Mahindra Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2005) 199 CTR 602 : (2005) 278 ITR 138

Income Tax Act, 1961 — Section 256(1)

High Courts12 Aug 2005Allowed

Mrs. Manorama Gopal Landge Vs Somnath Dagdue Rane

Bombay High Court · (2005) 4 ALLMR 579 : (2006) 1 BomCR 458 : (2005) 107 BOMLR 116

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1)Constitution of India, 1950 — Article 227

High Courts12 Aug 2005Dismissed

Ashish Mines and Minerals and Others Vs Central Bank of India and Others

Bombay High Court · (2005) 4 ALLMR 825 : (2007) 2 BC 171

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 31

High Courts12 Aug 2005Allowed

Sahakari Bank Karmachari Union Vs Assistant Registrar of Unions and Another

Bombay High Court · (2006) 2 BomCR 144 : (2005) 4 MhLj 168

Bombay Industrial Relations Act, 1946 — Section 12, 13, 13(1), 13(4), 14